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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Karnataka - Subsection

Section 381(3) in Karnataka Municipal Corporations Act, 1976

(3)Every such licence shall expire at the [end of the period of five years] [Substituted by Act 32 of 2003 w.e.f. 16.6.2003.] for which it is granted or at such earlier date as the Commissioner may, for special reasons, specify in the licence.